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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(1)(e) in The Punjab Cinemas (Regulation) Act, 1952

(e)[ the licensee has been convicted for not less than three times of an offence punishable under clause (a) of sub-section (1) of section 15 of the Punjab Entertainments Duty Act, 1955, or has compounded such offence for not less than three times under section 18 of that Act:] [Clauses (e) to (g) inserted of Punjab Act 4 of 1963.]